COMMISSIONER OF INCOME TAX DELHI vs. MS SUMAN DHAMIJA
ITA - 21 / 2003HC Delhi08 Dec 2015
Nos.20, 21 & 24 of 2003 and WTA Nos.3, 4, 5 & 6 of 2003
Page 7 of 39
Proceedings under Section 31 (2) LA Act
10. Now turning to the land acquisition proceedings that commenced
with the notification dated 23rd January, 1965 under Section 4 of the LA
Act, an Award ... Dhamija.
11. Since there was a dispute as to who should receive the
compensation, a reference was made by the LAC under Section 31(2) of
the LA Act to the Additional District Judge (ADJ), Delhi. By a
judgement dated 20th April 1980, the learned ADJ decided the claims
made
